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State of Haryana - Section

Section 29 in Haryana State Central Co-operative Bank's Staff Service (Common Cadre) Rules, 1975

29.

(a)The authorities specified in column 3 below shall be competent to impose penalties specified in column 2 in respect of the employees working Primary Coo. Credit and Service Societies :-
Sr. No. Nature of penalty Competent Authority Appellate Authority
1 Censure/Warning Managing Committee Managing Director of CB
2 With-holding of increment or Efficiency Bar -do- Board of Directors of CBs.
3 Reduction in the rank, removal dismissal,termination of employee. Appointing Authority Registrar Coop. Socs.